Section 130(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Notwithstanding anything contained in this Act or the rules if at any time it shall appear to the State Government that on account of a decision or order of a competent court a market committee has not been validly constituted under this Act or that it is disabled from functioning or that the number of seats required to be filled by election under sub-section (2) of section 39 is not filled [x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991] the Government may by notification cause all or any powers and duties of the market committee and its Chairman to be exercised and performed by such officer in such manner [for a period not exceeding one year] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] and subject to such conditions as it may by notification direct.
